Section 26 in The Bengal Land-Revenue Settlement Regulation, 1822
26. Pleadings required.
- No. other pleadings shall be required from the parties in [suits the cognizance of which is hereby vested in Collectors] [Substituted by Act 1 of 1903, Schedule II for 'such suits'.] other than a plaint and answer:Provided that, if the parties should at any time wish to file an amended plaint or an amended answer, or any explanatory motion, such subsidiary pleadings shall be received.
